Section 230(c) in The U.P. Co-operative Societies Rules, 1968
(c)the Additional Registrar may decide the dispute himself or appoint an arbitrator or president of the board of arbitrators as the case may be, for the purpose, an officer of the rank not below that of Group 'A' Gazetted Officer of the State Government of a person who retired as a Group 'A' Gazetted Officer of the State Government:
